DEBO PRASAD BARMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Head Mr. S. Nawaz, the learned counsel for the appellant. Also heard Ms. S.H. Bora, the learned Additional Public Prosecutor for State respondent no. 1 and Ms. M. Barman, the learned counsel appearing for respondent no. 2.

(2.) This is an appeal u/s 374(2) Cr.PC against the impugned judgment and order dtd. 10/7/2023 passed by learned Special Judge, Bongaigaon in Special (P) Case No. 15 (BGN) of 2019 convicting the accused/appellant u/s 376 IPC and sentenced to undergo Rigorous Imprisonment for 10 years and to pay a fine of Rs.3,000.00 in default Simple Imprisonment for 3 months.

(3.) The prosecution story in brief is that on 9/6/2019 at about 6 PM the accused/appellant took the victim girl to his house on the pretext of marrying her and committed sexual intercourse with her and in the next morning the accused along with the other family members assaulted the victim and drove her out of the house.